GANGABAI Vs. PRESIDENT MUNICIPAL COUNCIL TUMSAR

JUDGEMENT

(1.) THE petitioner Gangabai has filed this petition under Articles 228 and 227 of the Constitution claiming the following reliefs:-- (1) That the notice dated 23-9-1967 (annexure A) and the proceedings of the metting dated 28-9-1967 (annexure N) stating therein that the petitioner is not a member be quashed;

(2.) THAT the Annexures D and E said to be the copies of the resignation of petitioner dated 23-9-1967 be also quashed and it be further declared that the petitioner continues to be the member of Municipal Council, Tumsar;

(3.) THAT a writ of mandamus be issued against the respondents nos. 1 to 3 directing them to treat the petitioner as a Municipal Councillor and give her all privileges and rights of a Councillor under the provisions or the Maharashtra Municipalities Act, 1965; and